JANGAMPALLY POCHAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed questioning impugned orders passed by the respondent No.3 in file No.L/867/2015 dtd. 4/10/2016 whereunder the appeal filed by the unofficial respondent No.5 was allowed and the directed the Tahsildar/Respondent No.4 to delete the names of petitioners in the occupation column in pahanies in respect of the lands admeasuring to an extent of Ac.1.20 guntas in Sy.No.307 situated at Inapur Village and an another extent of Ac.3.14 guntas in Sy.No.124/A situated at Ramasagar Village of Cheriyal Mandal.

(2.) Heard the learned Counsel for the petitioners and the learned Assistant Government Pleader for Revenue and the learned Counsel for the unofficial respondents and perused the record.

(3.) The learned Counsel for the petitioners would submit that the unofficial respondent No.5 and one Banala Sambaiah have jointly purchased agricultural lands admeasuring to an extent of Ac.6.28 guntas in Sy.No.124 of Ramasagar Village of Cheriyal Revenue Mandal under a registered sale deed No.841/1986 dtd. 24/8/1986 and another extent of Ac.2.20 guntas in Sy.No.307 of Inapur Village of Cheriyal Mandal (hereinafter referred to 'as subject lands') and their names were also mutated in the revenue records and allotted sub-division Nos.124/A and 124/B in respect of lands of Ramasagar Village. Subsequently, the said unofficial respondent No.5 and Banala Sambaiah have jointly sold the subject lands on 17/4/2000 to the petitioners through two simple sale deeds and also handed over possession to the petitioners agreeing to execute the sale deeds as and when demanded by the petitioners. Subsequently, when the petitioners approached the unofficial respondent No.5 and Banala Sambaiah to execute the sale deeds in terms of simple sale deeds, the unofficial respondent No.5 postponed on one pretext or the other, however, Banala Sambaiah executed sale deed No.1236/2012 dtd. 30/3/2012 in respect of lands in Sy.No.124/B to an extent of Ac.2.27 guntas of Ramasagar Village and another sale deed No.1237/2012 dtd. 30/3/2012 in respect of land admeasuring to an extent of Ac.1.00 guntas in favour of the wife of the petitioner No.1 and petitioner No.2 and got mutated their names and also obtained pattadar pass books in respect of the said lands.